Section 49A(2) in The M.P. Excise Act, 1915

[Cites 0, Cited by 0] [Section 49A] [Entire Act]

(2)When any person is convicted under this section for a second or subsequent offence, he shall be punished in relation to circumstances-

(a)	Under clause (i) of sub-section (2)	with imprisonment which shall not be less than six months butwhich may extend to four years and shall also be liable to fine;
(b)	Under clause (ii) of sub-section (2)	with imprisonment which shall not be less than one year butmay extend to six years, and shall also be liable to fine;
(c)	Under clause (iii) of sub-section (1)	to imprisonment for life or imprisonment which shall not beless than five years but extend to ten years, and shall also beliable to fine.

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